M.P. Singh, J. - (1.) THE petitioner was appointed as lecturer in Civics in Allahabad Inter College, Allahabad, on 21st April, 1991. The said appointment was made under Section is of the U.P. Higher Secondary Education Act. It needed no approval from the District Inspector of Schools.
(2.) THOUGH the petitioner has been validly appointed, but the order of appointment has been issued and as yet, nor has the petitioner been paid salary. Respondents are relying upon G.O. dated 29th June, 1991, which has imposed certain ban. It runs as follows: - - Recruitment/appointment process for each category of posts in all the departments of U.P. Government, except U.P. Public Service Commission and High Court is hereby stayed....
(3.) THIS G.O. only imposes a ban on future appointments after 29th June, 1991, and that also with regard to Government departments. The institution, where the petitioner has been appointed, is a private one, but aided by the Government. The respondents could not have withheld the order of appointment, nor they were justified in restraining the petitioner from functioning, Moreover, the G.O. dated 29th June, 1991, has been superseded by another G.O. dated 26th September, 1991, by means of which the earlier G.O. has been recalled.;